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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(4)(q) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(q)The lessee shall have the option of surrendering possession of the land even before the expiry of the term of the lease, by giving to the authorized officer three months notice expiring with the end of an agricultural year.